SUKUMAR BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The subject-matter in the instant writ petition filed under Article 226 of the Constitution of India is a claim for compensation under the public law remedy for the death of one Kaishab Mani Brahma [hereinafter also referred to as 'the deceased', at places, for convenience] on the ground that his death had occurred in an electrical accident which took place on 10/4/2018. Due to non-disbursal of such compensation despite making the claim, a direction has been sought to the respondent authorities which includes the Assam Power Distribution Company Limited [APDCL], to grant adequate compensation.

(2.) The relevant facts, in brief, leading to the institution of the writ petition, as found averred in the writ petition, are as follows :-

(3.) I have heard Mr. I. Hoque, learned counsel for the petitioner; Mr. R. Talukdar, learned Junior Government Advocate, Assam for the respondent nos. 1, 5, 6 and 7; Mr. D. Gogoi, learned Standing Counsel, APDCL for the respondent nos. 2 - 4.